RAM PRIT MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner is challenging order dated 11.2.2000, issued by the District Education Officer, Bhagalpur, whereby and whe -reunder he has been dismissed from services.

(3.) IT appears that the petitioner had challenged the order of dismissal before the Director, Secondary Education, Government of Bihar, which was dismissed and thereafter he came to this Court in C.W.J.C. No. 6153. of 1997 and the same was disposed of and direction was issued to the authorities to issue a fresh show -cause notice to the petitioner and on scrutiny of the reply to the show -cause they may pass order in accordance with law. The authorities thereafter effected show -cause notice on the petitioner, which was replied by him and thereafter the order, as contained in annexure 3, was passed dismissing him from services, as his appointment was found to be illegal and wholly without jurisdiction.